Snehalata Mallick vs State Of Odisha & Ors
2023 Latest Caselaw 10417 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                        W.P.(C) No. 28244 of 2023

        Snehalata Mallick                      ....                 Petitioner
                                                          Mr. S.K. Mishra, Advocate

                                             -versus-

        State of Odisha & Ors.                 ....                Opposite Parties
                                                                Mr. S.K. Samal, AGA

                            CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY

                                       ORDER

30.08.2023 Order No

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Petitioner and learned counsel for the Opposite Parties.

3. The Petitioner has filed the present Writ Petition with the following prayer:-

"It therefore, most humbly prayed that this Hon'ble Court may be graciously pleased to:

i) Admit the writ application;

                           ii)     Call for the records;
                           iii)    Direct to the Opp. Parties to pay the

salary for the period from 01.06.1994 to 01.06.1999 in un- trained Scale of pay pursuant to the Judgment of this Hon'ble Court dated 27.06.1997 passed in the case of Bibekananda Das Vrs. State of Odisha & Others as reported in 1997(11) OLR, Page-122 with all consequential financial and service benefits accrued out of the same taking in to consideration the similarly situated person's like the petitioner in other education circle under Annexure-5 Series within a stipulated time.

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And further be pleased to pass any other order(s) / direction(s) as would be deemed just and proper in the interest of justice.

And for this act of kindness, the petitioner shall as in duty bound, ever pray."

4. Learned counsel for the Petitioner submits that through highlighting her grievances, the Petitioner has filed a representation at Annexure-6 to the Writ Petition before the O.P. No. 3, but till date nothing has been done in the matter. In such background, learned counsel for the Petitioner prays that a direction be issued to Opposite Party No. 3 to take a decision on the above noted Petition within a specific time period.

5. Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs Opposite Party No. 3 to take a decision on the above noted petition in accordance with law within a period of three (3) months from the date of receipt of this order and communicate the result of such exercise to the Petitioner.

6. The Writ Petition is disposed of accordingly.

(Biraja Prasanna Satapathy) Judge Sneha

Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 31-Aug-2023 18:57:25